Mohit Kumar Hanumanprasad Tank vs State Of Maharashtra
2024 Latest Caselaw 2082 Bom

Bombay High Court

Mohit Kumar Hanumanprasad Tank vs State Of Maharashtra on 23 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

                                                                                     8-BA-872-2022.DOC
  2024:BHC-AS:3519




                                                                                              Gaikwad RD



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                              BAIL APPLICATION NO.872 OF 2022


                               Mohit Kumar Hanumanprasad Tank                           ...Applicant
                                    Versus
                               The State of Maharashtra                               ...Respondent


                               None for the Applicant.
                               Mr. M. G. Patil, AGP, for the Respondent-State.
                               Mr. C. D. Dalvi, PSI, Malad Police Station, Mumbai is present in
                                    Court.


                                                      CORAM        Dr. Neela Gokhale, J.

                                                      DATED:       23rd January 2024
                               PC:-

1. None appear for the Applicant.

2. Mr. Patil, learned APP states that trial has been concluded and the applicant stands convicted by judgment and order dated 21 st June 2022 passed by the Additional Chief Metropolitan Magistrate, 24th Court, Borivali, Mumbai. A copy of judgment and order is taken on record and marked 'X1' for identification.

3. In view of this matter, the application is dismissed as infructuous.

(Dr. Neela Gokhale, J)

Signed by: Raju D. Gaikwad

Designation: PS To Honourable Judge 23 January 2024 rd

Date: 24/01/2024 10:20:08